Rahul Huddone vs Sh. Jagdish Sirkek Son Of Late Sh. ...
2021 Latest Caselaw 5308 HP

          IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                  ON THE 18th DAY OF NOVEMBER, 2021
                                 BEFORE
           HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA
        CRIMINAL MISC. PETITION (MAIN) U/S 482 CRPC NO.88 OF 2020




                                                                                                       .

            Between:-

                 RAHUL HUDDONE S/O SH. J.P. HUDDONE, AGED ABOUT 46
                 YEARS, RESIDENT OF WARD NO.VARTA, RESTAURANT,





                 BUILDING NEAR GANDHI PART RAMPUR BUSHAHR,
                 DISTRICT SHIMLA, H.P.
                                                    ...PETITIONER

                 (BY MR. RAJESHWAR THAKUR, ADVOCATE)





                 AND

                 SH. JAGDISH SIRKEK SON OF LATE SH. BANSI LAL SIRKEK,
                 RESIDENT OF VILLAGE DALAN, P.O. VEERGARH, TEHSIL
                 KUMARSAIN, DISTRICT SHIMLA, H.P.

                                                                                                ...RESPONDENT

                 ( NONE)
                 1
                     WHETHER APPROVED FOR REPORTING?
                         This petition coming on for orders this day, the Court passed
                 the following :


                                                                  ORDER

As per the learned counsel for the petitioner, the petitioner

has appeared before the learned Trial Court. His statement is taken on

record. Accordingly, the instant petition has become rendered infructuous,

so also the pending application(s), if any.

( Chander Bhusan Barowalia ) Judge

18th November, 2021 (CS)

Whether reporters of Local Papers may be allowed to see the judgment ? Yes.